MD IRFAN Vs. JAMUNA DEVI & ORS

JUDGEMENT

(1.) Exemption allowed subject to just exceptions.

(2.) For the reasons stated in the application, delay of 30 days in refiling the appeal is condoned.

(3.) This petition under Section 25B(8) of the Delhi Rent Control Act, 1958 (hereinafter referred to as 'the Act') impugns the judgment of the Additional Rent Controller dated 18.12.2013 by which the leave to defend application filed by the petitioner/tenant has been dismissed and the eviction petition has been decreed with respect to the premises being a shop in the front of property bearing no.2956, Gali no.41-42, Beadon Pura, Karol Bagh, New Delhi.